Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 9 in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971 9. Application of Code of Criminal Procedure All proceedings under this Act shall be conducted, so far as may be, in accordance with the provisions of the Code of Criminal Procedure, Samvat 1989.
